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Supreme Court noted that the right of the investigating officer to pray for further investigation in terms of Section 173 (8) is not taken away only because a chargesheet is filed under Section 173 (2) against the accused.
Madras High Court said that the RBI guidelines are issued not as a formality, but the entities subjected to the RBI regulations should comply with the conditions of the master circular in its true letter and spirit
Supreme Court observed that Vijay Mallya “never showed any remorse nor tendered any apology for his conduct” of transferring a huge sum of US$40 million to his children instead of repaying his debt of more than Rs. 9000 crores to the banks.
Westminster Magistrates’ Court: Marking a significant development in the Punjab National Bank fraud case, District Judge Sam Goozée while deliberating upon request
On Day 27 of the Aadhaar hearing, ASG Tushar Mehta continued with his submissions before the 5-judge bench of Dipak Misra, CJ and
On Day 26 of the Aadhaar Hearing, Attorney General KK Venugopal completed his submissions before the 5-judge bench of Dipak Misra, CJ